CHOTHI BAI Vs. SHRINARAIN

JUDGEMENT

(1.) None of the Advocates for the parties is present. It appears that the Advocates have abstained themselves from work today due to the call of strike given by the Bar Association.

(2.) The present appeal was filed by the original appellant-plaintiff Mst. Chothi Bai widow of Ram Dev, challenging the judgment & decree dated 22.04.1995 passed by the Additional District & Sessions Judge No.1, Jaipur City, Jaipur (hereinafter referred to as "the trial court") in Civil Suit No.31/77 (161/1976), so far as the dismissal of the suit for partition of movable properties was concerned. During the pendency of the appeal, the original appellant-plaintiff Mst. Chothi Bai had expired and her son Mohan Lal has been substituted in her place.

(3.) Mr. Rajkumar son of the appellant-Mohan Lal is present in the Court and has made the submissions on behalf of the appellant. The respondent No.1/3 Jag Mohan son of the original-respondent No.1 (defendant No.1) Shrinarain is also present and has made the submissions on behalf of the respondent Nos.1/1 to 1/6.